Section 151 in Tamil Nadu State Housing Board Act, 1961
151. Board and Chairman to exercise powers and functions under [Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act VII of 1920.
- In any area in respect of which a housing or improvement scheme is in force, the Government may, by notification declare that, from such date as may be specified therein, the powers and functions exercisable by a local authority or is executive authority under the [Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] [Town-Planning Act, 1920] [This Act has now been repealed by the Tamil Nadu Town and Country Planning Act, 1972 (Tamil Nadu Act 85 of 1972), section 125.] ([Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act VII of 1920) shall not be exercised by it and that subject to such restrictions and modifications, if any, as may be specified in the notification, such powers and functions shall be exercised by the Board or the Chairman, as the case may be.
